Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30B] [Entire Act] Union of India - Subsection Section 30B(3) in The Mines And Minerals (Development And Regulation) Act, 1957 (3)A person shall not be qualified for appointment as a judge of a Special Court unless he is or has been a District and Sessions Judge.
